(1.) The appeal is admitted and with the consent of the learned Counsel appearing for the parties, it is taken up for final disposal.
(2.) For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.
(3.) Brief facts of the case are:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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